Section 53(2) in The M.P. Madhyastham Adhikaran Regulations, 1985
(2)Where the Tribunal is satisfied-(a)that a reference must fail by reason of some formal defect; or(b)that, there are sufficient grounds for allowing the petitioner to institute a fresh reference for the subject-matter of such reference or part of a claim;it may, on such terms as it thinks fit, grant the petitioner permission to withdraw from such reference or such part of the claim with liberty to institute a fresh reference in respect of the subject-matter of such reference or such part of the claim.
